- (1.)Petitioner has made a grievance about the Municipal Corporation of Agartala not granting permission to the petitioner to hold an Expo Fair at Children's Park between 30.12.2019 to 02.02.2020. According to the petitioner he has obtained all necessary permissions from the State authorities. He thereafter applied to the Agartala Municipal Corporation for giving said plot on rent. He required 40,000/- sq. ft. for his purpose. He was prepared to pay the rent at the prescribed rate. The municipal authorities however, rejected his request by the communication dated 19.11.2019 which reads as under:
"Sir, With reference to the subject cited above, I am to inform you that 2(two) nos. of application have been received by this office on same date i.e. on 13th August 2019 for issue of permission on same starting date to use the Childrens' park, Agartala as per below noted break up:

(2.)For allotment of space for 65,000 sq. ft for the period 30/12/2019 to 27/01/2020 rent calculated Rs.4,71,250/- against application of Shri Sujit Roy General Secretary, All Tripura Merchant Association, on the other hand allotment of space for 40,000 sq. ft for the period 30/12/2019 to 02/02/2020 rent calculated Rs.3,50,000/- against application of Shri Suman Banik, GC Siddhivinayak Events.
(3.)Children's Park is under control of Agartala Municipal Corporation and Agartala Municipal Corporation is appropriate authority decided to allot the space in favour of Shri Sujit Roy, All Tripura Merchant Association, and application of Shri Suman Banik, GC Siddhivinayak Events is rejected."
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